SHALINI JANGIRA Vs. ANIL BHAN

JUDGEMENT

(1.) The petitions detailed above raised common and akin questions of facts and law and have therefore been clubbed together for common decision.

(2.) Filed under Sec. 561-A Cr. PC, the petitioners crave the indulgence of this court in quashing the order dtd. 3/5/2018 (for short impugned order) passed by the learned Magistrate by virtue of which learned Magistrate has taken cognizance of the matter and directed issuance of process against the petitioners under Sec. 138 Negotiable Instrument Act read with Sec. 420 RPC

(3.) Facts giving rise to the filing of the instant petitions as referred by the petitioners are that: